Section 24 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
24. Qualifications and tenure of Chairperson and members of Committee. [Sections 29 and 68(2)(vii)].
(1)A person to be selected as a member of the Committee shall be either of the following qualifications, in addition to five years experience in their respective field, namely :-(a)a respectable, well educated citizen with the background of special knowledge of social work, child psychology, education, sociology or home science; or(b)a teacher or a doctor or a senior retired public servant who has been involved in work concerning child welfare; or(c)a social worker of repute, who has been directly engaged in child welfare.(2)The Chairperson of the committee shall be atleast Class-I Officer working in the District.(3)The Committee shall have a tenure of three years and the appointment of members shall be coterminous with the tenure of the Committee.(4)A member of the Committee shall be eligible for appointment for a maximum of two terms.(5)A member may resign at any time by giving one month's notice in writing.(6)The members of the Committee shall be paid such travelling or meeting allowance or honorarium as the State Government may decide from time to time.
